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[Cites 0, Cited by 0] [Section 141(2)] [Section 141] [Entire Act]

State of Andhra Pradesh - Subsection

Section 141(2)(d) in Andhra Pradesh Municipalities Act, 1965

(d)in cases of supply to all buildings lay down that the charge for water supplied shall be based on the number of taps allowed, irrespective of the quantity of water consumed.